High Courts27 Sept 1960
Kurien Vs Chacko and Another
High Court Of Kerala · (1960) KLJ 1254
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,610 of 2,714
High Courts27 Sept 1960Dismissed
Sreedevi Kutty Amma Vs Narayanaswamy and Others
High Court Of Kerala · (1961) KLJ 455
Civil Procedure Code, 1908 (CPC) — Section 11, 23, 47
High Courts26 Sept 1960Dismissed
Vasu Vs Thankamma
High Court Of Kerala · (1960) KLJ 1310
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 115(a)
High Courts26 Sept 1960Allowed
Ummathu Vs Ali alias Bava Haji
High Court Of Kerala · AIR 1961 Ker 292
Malabar Tenancy Act, 1930 — Section 50Transfer of Property Act, 1882 — Section 105
High Courts23 Sept 1960
Karuman and Another Vs Subramonian Pattar and Another
High Court Of Kerala · (1960) KLJ 1388
Constitution of India, 1950 — Article 14, 19, 19(1)(f), 228, 31
High Courts23 Sept 1960
Sambhu Vaidyan and Another Vs Industrial Tribunal and Others
High Court Of Kerala · (1961) 2 LLJ 476
Industrial Disputes Act, 1947 — Section 10, 12, 25FFF
High Courts23 Sept 1960Allowed
Rajakrishnan Nair Vs Joseph and Others
High Court Of Kerala · (1960) KLJ 1253
Travancore Nair Act, 1912 — Section 34
High Courts22 Sept 1960Allowed
Krishna Bhatta Vs Ananta Bhatta
High Court Of Kerala · AIR 1961 Ker 309
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1, Order 44 Rule 2
High Courts22 Sept 1960
Govindan Vijayan Vs Karambi Parvathy
High Court Of Kerala · AIR 1961 Ker 207
Limitation Act, 1908 — Section 12(2)
High Courts22 Sept 1960Allowed
Krishna Bhatta Vs Ananta Bhatta and Others
High Court Of Kerala · (1960) KLJ 1177
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, Order 44 Rule 1, Order 44 Rule 2
High Courts19 Sept 1960
V. SRINIVASA NAICKEN Vs AGRICULTURAL Income Tax OFFICER, PALAI.
High Court Of Kerala · (1963) 47 ITR 122 : (1961) 5 KLJ 506
Kerala Agricultural Income Tax Act, 1950 — Section 17(2), 35
High Courts16 Sept 1960
Raghavan Nair Vs Lekshmikutty Amma
High Court Of Kerala · AIR 1961 Ker 193
Guardians and Wards Act, 1890 — Section 25, 7Hindu Minority and Guardianship Act, 1956 — Section 5, 6
High Courts15 Sept 1960Dismissed
Kunhammed Vs State of Kerala
High Court Of Kerala · (1961) KLJ 58
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 34, 96
High Courts15 Sept 1960Dismissed
Damodaran Nair Vs Travancore Devoswom Board and Another
High Court Of Kerala · (1961) KLJ 37
Kerala Stay of Eviction Proceedings Act, 1957 — Section 4Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 45
High Courts15 Sept 1960
Bhame Amma Vs Venkappa Bhatta and Others
High Court Of Kerala · (1960) KLJ 1180
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 151, 94
High Courts15 Sept 1960Allowed
Alexander Vs Isabella Fernandez
High Court Of Kerala · (1960) KLJ 1453
Christian Succession Act, 1092 — Section 28
High Courts14 Sept 1960Dismissed
Narayana Pillai Vs Easwara Pillai
High Court Of Kerala · AIR 1961 Ker 258
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts13 Sept 1960Allowed
Lakshmanan Menon Vs Circle Inspector of Police Kunnamkulam and Others
High Court Of Kerala · (1960) KLJ 1493
Constitution of India, 1950 — Article 226, 311
High Courts09 Sept 1960Dismissed
Sankarnarayana Vadhyar alias Appathura Vs Arunachalam and Others
High Court Of Kerala · (1960) KLJ 1486
Limitation Act, 1963 — Article 120, 23
High Courts08 Sept 1960Dismissed
Saraswathy Amma Vs Bhaskara Menon
High Court Of Kerala · (1961) KLJ 29
Constitution of India, 1950 — Article 245(1), 246(2), 254, 254(2)Guardians and Wards Act, 1890 — Section 19, 25, 7, 7(l)(b)